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NCT Delhi - Section

Section 57 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

57. Effects of prisoners custody thereof.

- All money or other articles in respect whereof no order of a competent Court has been made, and which may with proper authority be brought into the prison by any criminal prisoner or sent to the prison for his use shall be placed in the custody of the Deputy Superintendent.